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[Cites 0, Cited by 0] [Section 359] [Entire Act]

Union of India - Subsection

Section 359(1) in The Companies Act, 2013

(1)For the purposes of this Act, so far as it relates to the winding up of companies by the Tribunal, the Central Government may appoint as many Official Liquidators, Joint, Deputy or Assistant Official Liquidators as it may consider necessary to discharge the functions of the Official Liquidator.